PERIASAMI Vs. KRISHNAN

JUDGEMENT

(1.) The plaintiffs in O.S.No.308 of 2008 on the file of the Additional District Munsif, Sankarankovil, are the appellants in this second appeal.

(2.) The said suit was filed seeking relief of declaration and injunction in respect of the suit property. In the said suit, Krishnan, Mariyappan and Jeyam was shown as defendants. The defendants filed written statement opposing the suit claim. The parties went to trial. The second plaintiff Raja @ Perumal Thevar was examined as P.W.I and one Subramanian was examined as P.W.2. Ex.A.1 to Ex.A.5 were marked. On the side of the defendants, no oral evidence was let in. However, three documents (Ex.B.1 to Ex.B.3) were marked.

(3.) The trial Court after considering the evidence on either side, dismissed the suit vide Judgment dtd. 15.07.2010. Questioning the same, the plaintiffs filed A.S. No.46 of 2010 before the Sub Court, Sankarankovil. By Judgment dtd. 12.08.2011, the Judgment of the trial Court was confirmed and the first appeal was dismissed. Aggrieved by the same, this second appeal came to be filed.